Section 71 in Jammu and Kashmir Chit Funds Act, 2016
71. Money how recovered.
- Every order passed by the Registrar or the nominee under section 68 or section 69 and every order passed by the Government in appeal under section 70 for the payment of any money shall, if not carried out,-(a)on a certificate issued by the Registrar, be deemed to be a decree of a such Court, and shall be executed in the same manner as a decree of such Court ; or(b)be executed in accordance with the provisions of any law for the time being in force for the recovery of amounts as arrears of land revenue :Provided that no application for execution under clause (b) shall be made after the expiry of three years from the date fixed in the order, and if no such date is fixed, from the date of the order.
